Section 4(5) in Handlooms (Reservation of Articles For Production) Rules, 1986
(5)The authorised officer shall seize the powerloom used for production of articles in violation of orders issued under section 3 of the Act in the presence of the owner or, as the case may be, the operator of the powerloom and the fact of seizing the power loom along with the acknowledgement of the owner or of the operator by way of his signature or thumb impression shall be intimated to the producer in writing and a copy thereof shall be affixed at some conspicuous place in the premises where the powerloom is installed:Provided that where it is not practicable to seize the said power loom, the authorised officer may follow the procedure specified in the proviso to sub-section (2) of section 8 of the Act.
